(3) 5[ ] The Central Government or the State Government, as the case may be, may 6[ by general or special order published in the Official Gazette]
(a) 7[ determine the number of members of which any such Board shall be constituted and the manner in which such members shall be appointed,]
(b) 8[ ] define the duties and regulate the procedure of any such Board,
(c) 8[ ] determine the tenure of office of the members of any such Board, and
(d) 8[ ] give directions as to the payment of fees to, and the travelling expenses incurred by, any member of any such Board in the performance of his duty.